Section 2 in The Punjab Market Committees (Class III) Service Rules, 1989
2. Definitions.
- In these rules unless the context otherwise requires, -(a)'Act' means the Punjab Agricultural Produce Market Act, 1961 (Punjab Act No. 23 of 1961);(b)'Appendix' means an appendix to these rules;(c)'Chairman' means the Chairman of a Committee;(d)'direct appointment' means an appointment made otherwise than by promotion or by transfer of a person already in the service of the Board or of Government of India or of a State Government;(e)'Education Board' means the Punjab School Education Board established under the Punjab School Education Board Act, 1969;(f)'Form' means a Form appended to these rules;(g)'Government' means the Government of the State of Punjab in the Agriculture Wing of the Department of Agriculture and Forests;(h)'recognised university or institute' means, -(i)any university or institute incorporated by law in India;(ii)in the case of degrees, diplomas, or certificates obtained as a result of examinations held before the 15th August, 1947, the Punjab, Sind or Dacca University; and(iii)any other university or institute which is recognised by the Government for the purposes of these rules;(i)'recruiting authority' means a recruiting authority of a Committee consisting of the Chairman of the Committee as its President, District Mandi Officer or his nominee not below the rank of an Assistant District Mandi Officer as expert representative and two other representatives, one each out of the Scheduled Castes and Ex-Servicemen, to be nominated by the Committee from amongst its members :Provided that when there is a vacancy in the Office of the Chairman in terms of Section 17 of the Act, the committee shall elect one of its members to act as President of the recruiting authority :Provided further that when the Committee is under supersession, the officer appointed by the Government as its Administrator shall be the President of the recruiting authority and two other representatives to be nominated by the Committee out its members had the Committee been not under supersession shall be nominated by the Secretary of the Board from among the Officers of the Board one each out of the Scheduled Castes and Ex-Servicemen, and(j)'Service' means the Punjab Market Committee Class (III) Service.
